KULDEEP KUMAR Vs. U.T. CHANDIGARH

JUDGEMENT

(1.) Issue notice.

(2.) Pursuant to the interim order of the High Court in an earlier writ petition, the proceedings for conducting the election to the Post of Mayor of the Chandigarh Municipal Corporation were videographed. During the course of the hearing, the video has been played in Court.

(3.) The Returning Officer shall remain present before this Court on the next date of listing to explain his conduct as it appears in the video.